RAVI Vs. STATE

JUDGEMENT

(1.) THIS judgment shall govern these two appeals in C.A. Nos. 607 of 2000 and 77 of 2003, the former by A-1 to A-5 while the latter by the single accused whose case was split up by a separate trial.

(2.) THE appellants in CA 607/2000 stood charged, tried and found guilty as follows:

(3.) THE short facts as per the evidence adduced by the prosecution in S.C. No. 29/99 which are necessary for the disposal of these appeals, can be stated thus: